Nafees Ahmad & Ors Vs Union Of India & Ors
.... .2023. Therefore, in this case the counter reply is not required. The matter may be decided only by passing a direction to the competent authority to decide the claim of notional increments of all five applicants in the light of aforesaid judgment of Hon’ble Supreme Court. 4. Therefore, thi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dinesh Kumar Pandey Vs Union Of India, Through The General Manager, North Central Railway, Subedarganj, Allahabad & Ors
.... into play.” 11. A Division Bench of this Court in State of U.P. vs. Shesh Mani Tripathi (1191 (2) UPLBEC 1303) has also held that transfer on the basis of the complaint against a Government servant cannot be sustained because, as observed by the Division Bench “In case the compliant is fou ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vijay Kumar Bharti Vs Ranjan Kumar Thakur, Divisional Railway Manager, East Central Railway, Danapur Division, Danapur & Ors
.... are not disturbing the same leaving the authority free to pass a fresh order on the basis of the enquiry report already on record. With the said observations, the writ petition is disposed of.” 3. In compliance of the above order, the respondents has passed a speaking order. The opera ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vinod Kumar Sharma Vs Union Of India, Through The Secretary, Ministry Of Defence, Department Of Defence Production, Government Of India, New Delhi & Ors
.... cheme w.e.f. 01.09.2008. 4. In their counter reply the respondents have submitted that the applicant was appointed as Labour ‘B’ on 21.12.1971 in the pay scale of Rs.70-85, promoted to Miller ‘C’ w.e.f. 01.07.1980 in the pay scale of Rs.210-290 which was revised to Rs.260-400. He was grante ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sri Kant Son Of Late Ratan Lal, Resident Of 5, Carriappa Road, Officer Line New Cantt, Allahabad, District - Allahabad Vs S.K. Singh, Commandant, HQ Purva U.P. & M.P. Sub Area (GS) Pin � 900479 C/o 56 APO
.... t the respondents to consider and decide the representation submitted by the applicant dated 1.2.2021 followed by the reminder dated 24.2.2021 by passing a reasoned and speaking order in accordance with the rules, within a period of three months from the date 3 of receipt of a certified copy of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Alok Shukla Vs Union Of India & Ors
.... e respondents have filed counter affidavit justifying the passing of impugned order dated 08.01.2015. It has been stated in the counter affidavit that the appointment of the applicant was cancelled on the ground that various irregularities were noticed by the Competent Authority in the entire re ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kishan Lal Manhas, IFS (Retd.) Vs State Of Haryana Through Its Chief Secretary, Civil Secretariat Chandigarh-160001 & Ors
.... tage, without issuing notice to the respondents, the issue regarding jurisdiction of this tribunal to go into the matter of payment of honorarium to an Inquiry Officer for conducting departmental Enquiries was deliberated. The subject matter in the present OA is payment of honorarium (profession ...
Central Administrative Tribunal Principal Bench, New Delhi
Sukhvinder & Ors Vs Union Of India & Ors
.... el for the applicants averred that in view of the rule position and the dicta of judgments and orders mentioned above, the OA needs to be allowed. 5. Per contra, the learned counsel for the respondents relied on the counter affidavit filed by the respondents. He argued that the present OA i ...
Central Administrative Tribunal Principal Bench, New Delhi
Dr. Madulika Bhati Vs CSIR-National Institute Of Science Communication And Policy Research (CSIR-NIScPR), Dr. K. S. Krishnan Marg, Pusa Gate, New Delhi-110012 & Ors
.... arned counsel for the applicant further strengthen his arguments and states that the applicant has been allowed to apply for this assignment at Dalhousie University, Department of Industrial Engineering, Halifax, Canada and on intervention of the Hon’ble High Court of Delhi, the respondents issue ...
Central Administrative Tribunal Principal Bench, New Delhi
Sunil Kumar Vs Govt. Of N.C.T. Of Delhi Through The Chief Secretary, 5th Floor, Delhi Sachivalaya, New Delhi-02 & Others
.... etitions are closed.” 4.3 The applicant was holding the charge of Associate NCC Officer in the said school. As per Circular dated 02.05.2023 (Annexure–A2), the teachers designated as NCC Officers should not have been transferred to another school not having NCC wing. The learned counsel for ...
Central Administrative Tribunal Principal Bench, New Delhi
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!